SHASHIKUMAR Vs. SHAMBULING

JUDGEMENT

(1.) This appeal is filed by the claimant under Sec. 173(1) of Motor Vehicles Act, 1988 [for short, 'the M.V. Act '] seeking enhancement of compensation as against the judgment and award dtd. 31/8/2017 passed by the Motor Accident Claims Tribunal, Humnabad [for short, 'the Tribunal'] in MVC No.631/2015.

(2.) Heard the arguments of learned counsel for the appellant and the learned counsel for respondent No.2 - Insurance Company.

(3.) Appellant was the claimant before the Tribunal and respondent No.2 was respondent No.2 before the Tribunal.